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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(5) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(5)While determining the quantum of monetary penalty, the concerned registration authority shall take into account the category, size and type of the clinical establishment and local conditions of the area in which the clinical establishment is situated.